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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Bihar - Subsection

Section 72(11) in The Bihar Co-operative Societies Rules, 1959

(11)Any member of the Managing Committee, any officer of the society concerned, the liquidator and any person authorised in writing in this behalf by the Registrar, may attend the meeting and may, if so required by the Chairman, take part in the discussion but shall not be entitled to vote.